Section 25(2) in The Gujarat Water Supply and Sewerage Board Act, 1978
(2)As soon as the investigation undertaken by the Board is completed with respect to any area and the Board considers it feasible to prepare or implement the scheme, it shall give intimation of its decision to undertake such scheme [to the State Government, local body or institution or, as the case may be, individual] [Substituted for 'to the local body' by Gujarat 26 of 1980, dated 22nd October, 1980.] under whose jurisdiction such area falls and prepare a preliminary scheme stating therein as estimate of the expenditure that is likely to be incurred in regard to the scheme and also the other salient features thereof.
